Section 21(1) in The Gujarat Revenue Tribunal Act, 1957
(1)On the commencement of this Act, the following Acts and provisions, that is to say,-(i)the Bombay Revenue Tribunal Act, 1939 (Bombay XII of 1939).;(ii)the Bombay Revenue Tribunal Act, 1939 (Bombay XII of 1939), as extended to the Kutch area of the State of Bombay;(iii)the Saurashtra Revenue Tribunal Ordinance, 1949 (Sau. Ord. XX of 1949);(iv)the Hyderabad Board of Revenue Regulation 1358 F; (Hyd. Reg. LX of 1358F).(v)Chapter II of the Madhya Pradesh Land Revenue Code, 1954 (M.P. Act. II of 1955), shall be repealed;Provided that such repeal shall not affect-(a)the previous operation of any law so repealed, or anything duly done or suffered thereunder; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under any law so repealed; or(c)any penalty or forfeiture incurred in respect of anything done against, any law so repealed;and any investigation, proceeding or remedy in respect of any right, privilege, obligation, liability, penalty or forfeiture as aforesaid shall be instituted or enforced before the Tribunal, and if any proceeding is pending, immediately before the commencement of this Act, before any Tribunal, Board of Revenue or other authority constituted or appointed under the provisions of any law so repealed, it shall on the commencement of this Act stand transferred to the Tribunal established under this Act, and such proceeding shall be continued and disposed of before such Tribunal and the Tribunal shall have jurisdiction to entertain and decide all such matters:Provided further, but subject to the preceding proviso, anything done or action taken (including any rules, regulations and forms made or issued and in force immediately before the commencement of this Act, all notices issued,) under any such law repealed shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act, and shall continue to be in force accordingly, unless and until superseded by anything done or any action taken under this Act.
